Section 8(3) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(3)All notified and non-notified cotton varieties which are permitted for sale to market on the date of commencement of the Ordinance shall be deemed to registered/ provisionally registered as per previous status of trial/regular market permission, under this Ordinance by the Controller or any authority designated for purpose and a certificate to this effect shall be provided on the basis of application specified under this rule.
